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Gauhati High Court judgments

26,832 judgments · page 95 of 1,342

High Courts07 Feb 2023Allowed

Ruhul Amin Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0067

Constitution Of India, 1950 — Article 226Assam Panchayat Act, 1994 — Section 6(1)(b), 6(3), 15, 15(1), 17(3), 18(5)Indian Penal Code, 1860 — Section 34, 120B, 290, 326, 341, 353, 427
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High Courts06 Feb 2023Disposed Of

Hitesh Mahanta And 2 Ors Vs State Of Assam And Anr

Gauhati High Court · (2023) 02 GAU CK 0016

Protection of Women from Domestic Violence Rules, 2006 — Rule 2(b), 6(1)Indian Penal Code, 1860 — Section 498ACode Of Criminal Procedure, 1973 — Section 2(d), 190(1)(a), 397, 401, 468, 482
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High Courts06 Feb 2023Allowed

Ananta Barman Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0015

Indian Penal Code, 1860 — Section 376, 450Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 27AA, 28, 29
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High Courts01 Feb 2023Dismissed

Vivek Singh Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0003

Indian Penal Code, 1860 — Section 120B, 379, 406, 411Code Of Criminal Procedure, 1973 — Section 102, 451, 452, 457Essential Commodities Act, 1955 — Section 7
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High Courts27 Jan 2023Allowed

Munna Mochahari @ Munna Mochahary Vs State Of Assam And Anr.

Gauhati High Court · (2023) 01 GAU CK 0039

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2(iii), 2(iii)(b), 20(b), 20(b)(ii)(c), 35, 42, 43, 52, 52A, 52A(2), 52A(2)(c), 52A(3), 52A(4), 53, 54, 57Code Of Criminal Procedure, 1973 — Section 100, 313
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